- No ex officio vendors shall, as such, sell stamps otherwise than in accordance with the following directions :-(a)He shall sell to a licensed or specially licensed vendor or a person holding a sub-license, stamps of denominations not exceeding [Rs. 50,000] [Substituted for 'Rs. 1,000' vide Punjab Government Notification No. G.S.R. 119/C.A. 2/1899/S.74/2001, dated 21.12.2001.] [in case of Court-fee and Rs. 200 in case of non- judicial stamps.] [Inserted by Punjab Government notification No. 5500-stamps-55/1887, dated 15th September, 1955.](b)He shall sell to any person other than a licensed or specially licensed vendor or a person holding a sub-license (except when required by such vendor for private use) impressed stamps exceeding [Rs. 50,000] [Substituted for 'Rs. 1,000' vide Punjab Government Notification No. G.S.R. 119/C.A. 2/1899/S.74/2001, dated 21.12.2001.] [in case of Court-fee and [Rs. 50,000] [Inserted by Punjab Government notification No. 5500-stamps-55/1887, dated 15th September, 1955.] [in case of non-judicial stamps] [Substituted for 'Rs. 1,000' vide Punjab Government Notification No. G.S.R. 119/C.A. 2/1899/S.74/2001, dated 21.12.2001.] in value.(c)He shall not sell any stamps except upon immediate payment for the same.(d)He shall also observe carefully the principle of issuing, whenever particable, a single stamp of the value required by a purchaser, or when, for any reason, this is not possible, of furnishing a stamp of the next lower value available and of making up the deficiency by the use of one or more additional stamps of the next lower values available, which may be required to make up the exact amount of the fee. In the latter case when the sale is of impressed stamps exceeding Rs. 100 [in case of Court-fee and Rs. 200 in case of non- judicial stamps] [Inserted by Punjab Government notification No. 5500-Stamps-55/1887, dated 15th September, 1955.] (in value) and a single stamp of the value required by the purchaser is not available, the ex officio vendor shall give a certificate to that effect in the form prescribed in Clause (c) of condition (xi) of Rule 28.
